Babubhai Shankarlal Mehta And Ors Vs State Of Maharashtra Thru Chief Secretary, Urban Development Dept. And Ors
.... is apparent that the legislative intent is to expeditiously acquire the land reserved under the Town Planning Scheme and, therefore, various periods have been prescribed for acquisition of the owner’s property. The intent and purpose of the provisions of Sections 126 and 127 has been well expla ...
Bombay High Court
Sopan Trambak Wani Vs Director Of Town Planning Maharashtra State And Ors
.... released and available for the landowner for his utilisation as permitted under Section 127. Section 127 permitted inaction on the part of the acquisition authorities for a period of 10 years for dereservation of the land. Not only that, it gives a further time for either to acquire the land or ...
Bombay High Court
Chetan @ Chanbassappa Sadashiv Bolkote And Others Vs State Of Maharashtra And Others
.... the 1966 Act has to be read in the context of the provisions of the Land Acquisition Act, 1894 and now the 2013 Act. For clarity paragraphs 42 and 43 of Shrirampur Municipal Council v. Satyabhamabai Bhimaji Dawkher (supra), are reproduced as under: “42. We are further of the view that the m ...
Bombay High Court
Shabnam Altaf Pardiwala And Others Vs State Of Maharashtra And Others
.... designation and become available to the owner for the purpose of development on the failure of the Appropriate Authority to initiate any steps for its acquisition within a period of six months from the date of service of a notice by the owner or any person interested in the land. It cannot be do ...
Bombay High Court
Irfan Allabaksh Shaikh Vs Commissioner, Solapur Municipal Corporation, Solapur And Others
.... Godbole, Senior Counsel made his submissions on behalf of Petitioner. 19.1. He submitted that the order dated 6 April 2018, passed by the Under Secretary Government of Maharashtra is bad in law, since the first development plan for Solapur city was sanctioned on 16 January 1978 and the effe ...
Bombay High Court
Sumanbai Vs State Of Maharashtra And Others
.... be counted from the date of revised development plan under Section 38 of the M.R.T.P. Act. 13. The issue involved in the present petition is crystallized in the matter of Girnar Traders Vs. State of Maharashtra, (2007) 7 SCC 555, the Constitution Bench of the Hon'ble Supreme Court while de ...
Bombay High Court (Aurangabad Bench)
Madanlal Zumberlal Nahar And Others Vs Chief Officer Municipal Council Beed And Others
.... r to utilise the land for the purpose it is reserved in the plan in a given time or let the owner utilise the land for the purpose it is permissible under the town planning scheme. The step taken under the section within the time stipulated should be towards acquisition of land. It is a step of ...
Bombay High Court (Aurangabad Bench)
Madanlal Zumberlal Nahar And Others Vs Chief Officer And Others
.... ther to utilise the land for the purpose it is reserved in the plan in a given time or let the owner utilise the land for the purpose it is permissible under the town planning scheme. The step taken under the section within the time stipulated should be towards acquisition of land. It is a step ...
Bombay High Court (Aurangabad Bench)
Syyed Haji Hammid Takiya Trust Vs State Of Maharashtra And Others
.... s not been able to substantiate this stand by producing some concrete record. On the contrary, at least to the extent of plot no. 42, the respondent’s officer in his affidavit in reply, has admitted that it was allotted to the petitioner trust in lieu of original plot no. 39 and not in exchange o ...
Bombay High Court (Aurangabad Bench)
Purshotam Vishandas Raheja Vs State Of Maharashtra And Others
.... spondence referred to the aforesaid and submitted that though the petitioner had issued a purchase notice on 12th May 2003, the fact remains that before the expiry of six months from the date of issuance of the said notice, the petitioner vide letter dated 10th November 2003 had withdrawn the sa ...
Bombay High Court
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